- (1.) Heard Sri S.P. Giri learned counsel for the petitioner, learned A.G.A. for the State of U.P. and Sri K.S. Chauhan, learned counsel for respondent nos. 5 and 6.
(2.) This Habeas Corpus writ petition has been filed on behalf of Meenu daughter of Krishna Pal Singh through Sri Ram Autar whose parentage has not been given in the memo of the writ petition but it has been given in the affidavit filed by Ram Avtar with a prayer to quash the order dated 18.5.2012 passed by the S.D.M. Mainpuri and the entire proceedings pending before the S.D.M. Mainpuri.
(3.) The facts in brief of this case are that the police report dated 18.5.2012 sent by H/C.(P) Ram Singh and Lady Constable Akhilesh Rajpoot was placed before the S.D.M. Mainpuri on 18.5.2012, the corpus Smt. Meenu daughter of Krishna Pal Singh, Krishna Pal Singh son of Dafedar Singh, Randhir Singh, son of Rajendra Singh and Bantu @ Ajeet @ Janved appear before the court of S.D.M. Mainpuri where their statements were recorded. The corpus Smt. Meenu stated that her marriage was performed with Randhir Singh son of Rajendra Singh on 16.5.2010, she was not having any issue, she was living in the house of Bantu since 30.11.2011, she has not taken divorce from Randhir Singh, she wanted to go with Bantu, she was not ready to live at her parent's house or her in-laws house whereas her husband Randhir Singh and her father Krishna Pal singh were ready to take her custody. Krishna Pal Singh, father of the corpus stated that Bantu is a person of criminal back ground, he is a tempo driver, he had taken the corpus and her husband at the pretext to provide service from Gopi Nath Adda, Mainpuri to Firozabad where the husband of the corpus was beaten and he was forced to fled away and he(Bantu) illegally developed relationship with the corpus, he stated that he is ready sent the corpus to her in-laws house he himself was ready to take the custody of the corpus. He clearly stated that he did not want to send the corpus with Bantu. Bantu stated before the court that he was ready to bring the corpus to his house. He clearly stated that on account of the corpus Meenu there was bitterness in his family and the family of in laws of the corpus. The brother of the corpus was extending threat of life to him. He and the corpus Meenu were having danger to their lives, after considering the statement of the above mentioned persons and the police report dated 18.5.2012, the corpus was sent to Zila Sharnayalaya and Parveshalaya Mathura by the learned S.D.M. Mainpuri vide order dated 18.5.2012 and the corpus was directed to be produced before the S.D.M. Mainpuri on 30.5.2012. On 30.5.2012 the corpus was produced before the S.D.M. Mainpuri, but she refused to go to her parent's or her in- laws house, ultimately, she was again sent to Zila Sharnayalaya and Parveshalaya Mathura and she was again directed to be produced before this court on 11.6.2012, being aggrieved from the order dated 18.5.2012, this petition has been fled.;